STATE OF GUJARAT Vs. ISHWARBHAI VIRABHAI MACHHI

JUDGEMENT

(1.) BY way of this Appeal, the Appellant State has felt aggrieved by the acquittal recorded by the Special Judge and Additional Sessions Judge, Panchmahal, Godhra in Special Sessions Case No.6/1997 (ACB) for the offences punishable under Sections 7, 13(1)(d) and 13(2) of the Prevention of the Corruption Act.

(2.) THE facts in brief which give rise to the above Appeal are as under : -

(3.) TO bring home the case against the accused, the following oral as well as documentary evidences were relied on by the prosecution : -